February 13, 2019:

On Tuesday, the Bench of Hon'ble Chief Justice Ranjan Gogoi and Justices L. Nageswara Rao and Sanjiv Khanna, while disposing the Writ Petition enunciates, if a grievance discloses commission of any cognizable offence, the Superintendent of Police shall direct registration of an F.I.R. and cause investigation to be made.

Upon hearing the petitioner who filed the present Writ Petition, the Hon'ble Supreme Court directed her to approach the Superintendent of Police of the District in which she permanently resides to ventilate her grievance.

"If the said grievance discloses commission of any cognizable offence, the Superintendent of Police will direct registration of an F.I.R. and cause investigation to be made", the Bench remarked.

The Bench directed the Superintendent of Police of the said district to make an assessment of the threat perception expressed by the petitioner to her life as well as to the life of her family members.

It is also directed that Superintendent of Police shall arrange for adequate security for the petitioner and her family, if the said security is so required.

Read Order@LatestLaws.com

KARRI LAKSHMIKALA VERSUS UNION OF INDIA 12.02.2019(Downloadable PDF)

Share this Document :

Picture Source :